Section 3 in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976
3. Establishment of Board.
(1)With effect from such date as the State Government may, by notification appoint there shall be established for the purposes of this Act, a Board to be called the Madhya Pradesh Legal Aid and Legal Advice Board.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall by the said name sue and be sued.(3)The head office of the Board shall be at Bhopal and the Board may, with the previous approval of the State Government, establish offices at such other places as it may deem fit.
